Section 12 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
12. Duties obligations and responsibilities of the Registered user.
(1)The registered user shall be liable to pay water tax for the water drawn for electricity generation as per the provisions of the Act.(2)Where any user has constructed a Hydropower scheme, ?or purpose of generation of electricity, prior to the commencement of the Act, such user shall, within a period of six month from the date of commencement of the Act, apply for registration under the Act and the Commission shall pass an order to register the user within a period of six months from the date of receipt of application in accordance with the provisions of the Act.(3)If the user as mentioned in sub-section (2) fails to apply or register within time stipulated therein, the Commission shall forthwith impose suitable penalty which may be enhanCed in case of prolonged default.(4)Every registered user shall be under an obligation to ensure the safety of the life and property of inhabitants of the area under the operation of the scheme.(5)Every registered user shall be bound to allow the authority or any other officer authorized by authority to have access at any time to the scheme for their satisfaction.
